Mohammed Husain Sheikh, & Ors. vs State of Goa, Through its Chief Secretary, & Ors.

Heard Shri E. O. Mendes, learned Counsel appearing for the Petitioners and Mr. Lawande, learned Advocate General appearing for the Respondent nos. 1 and 2.

Rule. Heard forthwith with the consent of the learned Counsel. Learned Counsel appearing for the Respondents waives service.

The grievance of the Petitioners in the above Petition is that a renewal of the subject Society has been issued despite of earlier directions issued by the Registrar and the State Government that the affairs of the subject Society would have to be inquired into by a registered Chartered Accountant before issuance of such renewal. Learned Counsel pointed out that as the renewal has now been granted, the Petitioners apprehend that such inquiry may not be conducted as directed by the State Registrar.

Mr. Lawande, learned Advocate General, appearing for the Respondent nos. 1 and 2, however submits that notwithstanding the renewal of the subject Society, the inquiry with regard to the affairs to the extent as directed in the Order dated 03.10.2013 and the Government decision dated 31.10.2014 shall be initiated and taken to a logical conclusion in accordance with law.

Mr. E. O. Mendes, learned Counsel appearing for the Petitioners, however submits that the Petitioners be allowed to assist such inquiry. Liberty to the Petitioners, if so advised, to file an appropriate application to that effect before the appropriate forum constituted by the State Government which shall be examined on its own merits in accordance with law.

The Petition stands disposed of accepting the said statement of the learned Advocate General to complete the inquiry as mentioned in the said Order dated 03.10.2013 and Government decision dated 31.10.2014 in accordance with law.

Rule stands disposed of accordingly.